Section 12 in The Tamil Nadu Cattle-Disease Act, 1866
12. Bar to removal, without licence, of animal in contact with diseased cattle.
- No person having in his possession, or under his custody, any animal which has been in the same shed or stable, or in the same herd or flock, or in contact, with any animal labouring under any contagious or infectious disease, shall remove such animal alive from his land or premises without the licence of the keeper of the hospital-pound for the range, or of some person authorized by the Magistrate of the district, [or, in the City of [Chennai,] [These words were inserted by section 1 of the Madras Act I of 1879.] [the Commissioner of the Corporation,] [These words were substituted for the words 'the President of the Municipal Commission' by section 3 of the Madras Act III of 1921.] to grant such licence.Licences. - Every such licence shall be in writing, and shall only permit the removal of such animal to some place where it can be conveniently kept apart from all other animals, until the hospital pound-keeper or other person authorized as aforesaid, is satisfied that there is no reasonable probability of such animal propagating the disease.
